PUNDALIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) WRIT jurisdiction is more and more abused by undeserving persons like the petitioner and to compound the misuse, a subsequent contempt petition has also been filed invoking our contempt jurisdiction to threaten or blackmail, the respondent Government officials who also, many a times take umbrage under the Court order and extend favours to persons who may not be entitled for such favours but are beneficiaries because of a series of Court orders.

(2.) THE instant complaint is one of such matter. THE complainant was the writ petitioner in W.P. No. 62353/2009 seeking for issue of a writ of certiorari to quash the order dated 03.02.2009 passed by the third respondent in the writ petition, namely Deputy Director of Public Instructions, Uttara Kannada.

(3.) IT is thereafter the present contempt petition was filed by the writ petitioner, very promptly, to be precise on the very day when the writ petitioner obtained certified copy of the order passed by the learned Single Judge.